IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEALS NO. 7672-7673  OF 2011 (@SPECIAL LEAVE PETITIONS © NO.20437-20438 OF 2008)

K.BHAGYA LAKSHMI & ORS.                           APPELLANTS

                VERSUS

NEW INDIA ASSURANCE CO.LTD. & ANR.                RESPONDENTS

O R D E R We have heard learned counsel for the parties.

Leave granted.

In the peculiar facts and circumstances of these cases and  

in  the  interest  of  justice,  we  deem  it  appropriate  that  the  

appellants be paid another amount of Rs.1.5 lacs within eight weeks  

from today towards the full and final settlement of the entire claim  

of the appellants, in addition to what has already been paid to  

them.  This amount would be paid without interest.

These  appeals  are  disposed  of  accordingly,  leaving  the  

parties to bear their own cost.  

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 6TH SEPTEMBER, 2011